SASIKUMAR Vs. STATE

JUDGEMENT

(1.) APPELLANT is the accused in S. C. No. 31 of 2001 on the file of Additional Sessions Court, Karaikkal. By the Judgment (dated 28-6-2002) learned additional Sessions Judge has convicted the appellant/accused under Sec. 307, I. P. C. for committing the murder of Babu and sentenced him to undergo Life Imprisonment and also imposing fine of Rs. 1. 000/ -.

(2.) FROM the materials available on record, the case of prosecution could be stated thus :-P. W. 1 -Masilamani is running a Salna shop" in the Arrack Shop at Melavanjur, where eatables are sold. On 6-9-2000 - 7. 00 a. m. , the Accused-Sasikumar and Deceased-Babu went to the liquor shop. After consuming liquor, the accused and deceased came to the "salna Shop" of P. W. 1. The Accused and the deceased have different political affinity. Talking about politics, there was heated exchange between the Accused and the Deceased. The angered accused attacked babu with broken soda bottle on the vital part of his body - Lateral aspect of neck and chest and also the nose, causing grievous injuries. The occurrence was witnessed by P. W. 2 - Ramamurthy, an employee of the "salna Shop". Injured-Babu was taken to Nagappattinam Government Hospital for treatment. P. W. 4-Dr. Nagarajan has treated babu. He has noted the injuries on the person of Babu and gave treatment.

(3.) ON receipt of the intimation from the hospital, P. W. 12-Head Constable went to the Hospital and recorded the Statement of babu under Ex. P. 19. On the basis of Ex. P. 19, a case was registered in Crime No. 85 of 2000 under Sec. 324, I. P. . C. of T. R. Pattinam Police Station under Ex. P. 20-F. I. R.